QAULITEK PHARMA Vs. R. SESHADRI

JUDGEMENT

(1.) This Civil Revision Petition is filed against order dated 27.01.2021 passed in IA.No.486/2020 in OS.No.134/2019 by the XVI Additional District and Sessions Judge-cum-III Additional Family Judge, Ranga Reddy District, Malkajgiri, wherein and whereby the application filed by the respondent/plaintiff under Section 15 A of CPC is allowed and the petitioners/defendants are directed to pay the admitted rents from November, 2018 to December, 2020 @ Rs.1,20,000/- per month with enhanced rent of 5% every year within ten (10) days from the date of the order and further the petitioners/defendants are directed to continue to deposit the said monthly rents from January, 2021 on or before 5th of every succeeding month.

(2.) Heard learned counsel for petitioners/defendants who submits that the petitioners are ready to deposit the admitted amount of Rs.37 lakhs within three months from today; and that due to the prevailing pandemic situation, the petitioners unable to deposit arrears of rent, but, however, they are is depositing Rs.1,20,000/- every month to the credit of OS.134/2019 by way of Demand Drafts. He also submits that till today, an amount of Rs.10 lakhs is deposited by the petitioners.

(3.) On the other hand learned counsel for respondent/plaintiff submits that the lease is by way of registered document dt.01.11.2013 and agreed rent at that time was Rs.1,20,000/- with enhancement of 5% every year. Since the rents are not being paid, present suit is filed for eviction as well as recovery of arrears of rent and in that suit present application is filed under Section 15 A of CPC. He further submits that the Court below after considering the registered lease deed and after considering the fact that petitioners are tenants of the respondent, allowed the application and no exception can be taken. He also submits that as on to-day an amount of Rs.62,98,560/- is due towards arrears; and that though the petitioners are doing pharma business and thriving during Covid-19 by making profits, they failed to pay the arrears of rent.